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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2) in The Prize Competitions Act, 1955

(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-
(a)the form and manner of application for a licence and the fees, if any, for such licence;
(b)the period for which, the conditions subject to which and the form in which, a licence may be granted;
(c)the form in which and the intervals at which statements ofaccounts shall be submitted to the licensing authority;
(d)the time within which an appeal against a decision of the licensing authority may be preferred to the State Government;
(e)any other matter which is to be or may be prescribed.
Additional Information6
For Prize Competitions (Punjab) Rules, 1957, see Punjab Gazette, 6-7-1962, Pt. IV, page 661; for Bombay Prize Competitions Rules 1959, see Bombay Gazette, 7-5-1959, Pt. IV-A, page 508; for Bihar Proze Competitions Rules, 1959, see Bihar Gazettee, 21-10-1959, Pt. II, p. 3112, for Pondicherry Proze Competition Rules, 1969; see Pondicherry Gazette, 8-10-1970, Ext. No. 4.